H.S.THANGKHIEW - (1.) Matter taken up via Video Conferencing.
(2.) The petitioner, an employee of the Meghalaya Co-operative Apex Bank Limited, is before this Court assailing the refusal of the management to agree to her request to go on voluntary retirement under the Voluntary Retirement Scheme of the Bank. However, during the pendency of the instant writ petition and in the course of hearing on 16.04.2021, this Court was informed that the petitioner has since retired in the normal course on 01.03.2021.
(3.) This Court therefore, by order dated 16.04.2021, directed the parties to place on affidavit the current situation as it prevailed on that day. Pursuant to the said order, the affidavits have since been filed placing on record the facts as directed.;